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[Cites 0, Cited by 0] [Section 316(1)] [Section 316] [Entire Act]

State of Rajasthan - Subsection

Section 316(1)(a) in Rajasthan Municipalities Act, 2009

(a)to construct any work or works of a permanent nature which in the opinion of the State Government is or are necessary or desirable for the health or safety of the inhabitants, whether within any Municipality or without it, wholly or in part;